Section 2(a) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
(a)"Collector" means the Collector of the district in which the estate is situated and includes an Officer, not below the rank of an Assistant Collector of the First Grade, appointed by the State Government to perform the functions of a Collector under this Act;(aa)[ "handicapped person" means a crippled or physically or medically deficient person whose annual income from all sources does not exceed rupees seven thousand and five hundred and who, on account of injury, disease or congenital deformity, is substantially prevented from or is incapable of landing a normal life or earning full wages for the work in which he is employed; or obtaining or keeping employment or undertaking work on his own of a king. In view of that injury, disease or deformity which work would have suited his age, experience and qualifications.] [Inserted by section 2 of the H.P. Village common lands vesting and utilization (Amendment) Act, 1987.]
